Full Judgment Text
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CASE NO.:
Contempt Petition (civil) 279 of 2007
PETITIONER:
Santokh Singh
RESPONDENT:
Om Prakash Singh Yadav
DATE OF JUDGMENT: 11/02/2008
BENCH:
B.N. AGRAWAL & G.S. SINGHVI
JUDGMENT:
JUDGMENT
O R D E R
CONTEMPT PETITION [C] NO.279 OF 2007
IN
SPECIAL LEAVE PETITION [C] NO.17386 OF 2006
Heard learned counsel for the parties.
It has been stated that execution case has been filed for delivery of
possession. The executing court is directed to see that delivery of possession is
effected by 5th March, 2008, and if necessary, on deputation of police force, which
shall be deputed within one week from the date of receipt of requisition of police
force. In case any other person other than the tenant is found in possession of the
premises in question, he shall also be dispossessed by the person effecting delivery of
possession.
The contempt petition is, accordingly, disposed of.